(1.) . Rule. Mr.Amar D. Mithani, learned advocate waives service of the rule.
(2.) . The Municipal Borough has challenged the award dated 4.2.2000 passed by the Labour Court, Junagadh in Reference (LCJ) No.176 of 1995. By the said judgement and award the reference made by the respondent workman was allowed and he was ordered to be reinstated with full back wages and other consequential benefits and cost of Rs.1500.00, is awarded. Taking into consideration the case of the petitioner the Municipal Borough that the person was appointed initially in the House Tax Branch and thereafter his services were utilised for Identity Card and election work. The appointment was only temporary one for limited work. However, the Labour Court having taken into consideration the violation of sec.25F and in view of the decision of the Apex Court reported in 1997 FLR 218, has passed the aforesaid order.
(3.) . Taking into consideration the aspect that the petitioner Municipal Borough will be required to pay idle wages from 28.4.1995 till the workman is reinstated. The award is dated 4.2.2000. So, for more than five years idle wages will be required to be paid